Section 57 in Kerala Cooperative Societies Act, 1969
57. Investment of Funds.
- A society may invest or deposit its funds"(a)in Government Savings Bank; or(b)in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (Central Act 2 of 1882) ; or(c)in the shares or securities of any other society approved for the purpose by the Registrar by general or special order; or(d)in any bank approved for the purpose by the Registrar; or(e)in any other prescribed manner.
